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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(6)(g) in Tripura Value Added Tax Act, 2004

(g)a dealer fails to furnish return and pay tax and interest according to such return or returns within the time extended; the Commissioner may cancel the registration of such dealer.